NEKRAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court has filed the writ petition for quashing the order of recovery Annexure P/6 dated 27-4-2007 by which a sum of Rs. 73,600/- was directed to be recovered from retiral dues of the petitioner.

(2.) Contention of the petitioner is that the petitioner was an employee of the Water Resources Department working on the post of Assistant Grade-II and has attained the age of superannuation. A charge-sheet was issued to him while in service in the year 1999 as per the provisions of Rule 14 of the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and he was placed under suspension, however, the order of suspension was quashed by the State Administration Tribunal by passing an order dated 20th December, 1999.

(3.) Petitioner has further stated in the writ petition that he has preferred a writ petition i.e. W. P. No. 2306/03 challenging the departmental enquiry pending against him as the same was initiated two years prior to his superannuation. This Court while disposing of the aforesaid writ petition vide order dated 29-10-2003 directed the respondents therein to conclude the departmental enquiry pending against the petitioner on or before 31st December, 2003. It was observed by this Court that in case departmental enquiry is not concluded within the aforesaid period, the same shall be deemed to have been quashed.